Patna High Court - Orders
Rameshwar Singh & Anr vs State Of Bihar & Anr on 3 May, 2017
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
Patna High Court Cr.Misc. No.796 of 2017 (03) dt.03-05-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.796 of 2017
Arising Out of PS.Case No. -569 Year- 2012 Thana -SARAN COMPLAINT CASE District-
SARAN
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1. Rameshwar Singh
2. Sikandar Singh Both are sons of Late Deo Nath Singh resident of Village
- Bela Tola - Mushahari, P.S. Dariyapur, District Saran.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Sri Bhawan Singh Son of Late Dewari Singh resident of Village - Sikati,
P.S. Parsa, Distt - Saran at present Village - Bela, P.S. - Musahari, Distt
Saran.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Mukesh Kumar Singh-Advocate
For the Opposite Party/s : Mr. Sri Rajendra Singh Shastriji-A.P.P.
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
03 03-05-2017Learned counsel for the petitioners is absent.
Seen the report submitted by the learned lower Court wherefrom it is evident that the case is running for defence. At the request of learned counsel for the defence, some documents have been called for, which has not yet been received.
Learned lower Court is directed to insist upon procurement of aforesaid records as well as will also see whether those documents happen to be admitted documents, public document.
Office to communicate and procure compliance report after four weeks and list accordingly.
(Aditya Kumar Trivedi, J) Vikash/-
U T